Section 38 in The Manipur Hill Areas Autonomous District Council Act, 2000
38. Power of the State Government to make rules.
(1)The Government may, by notification in the official Gazette, make rules in consultation with the Hill Areas Committee for the purpose of carrying into effect the provision of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)manner for election of Chairman and Vice-Chairman under sub-section (1) of Section 8;(b)manner for publication and republication of Electoral Rolls referred to in sub-section (2) of Section 10;(c)determination of condition of service and tenure of Election Commissioner under sub-section (2) of Section 11;(d)manner for election to the District Council under sub-section (4) of Section 11;(e)manner for election or nomination in respect of casual vacancies of member under sub-section (2) of Section 12;(f)time limit for calling the first meeting of District Council under Section 13;(g)Form for making or subscribing oath or affirmation as required under Section 15;(h)entitlement of salaries and allowances to Chairman, Vice-Chairman, Executive Members and Members under sub-section (1) of Section 17;(i)manner of appointment and salary and allowances payable to the Chief Executive Officer of the District Council under sub-section (1) of Section 20;(j)determination of category and strength of employees of a District Council under sub-section (3) of Section 20;(k)matter relating to District Council Fund as provided under sub-section (2) of Section 27;(l)for keeping Form of account of District Council under sub-section (3) of Section 27;(m)manner of audit and prescription of authority for auditing account of District Council as required under sub-section (4) of Section 27;(n)any other matter which is required to be, or may be prescribed.(3)Every rule regulation under this Act shall be laid as soon as may be, after it is made, before the Legislative Assembly, Manipur, while it is in session for a total period of fourteen days which may be comprised of in one session or in two or more successive sessions, and if, before the expiry of the session immediately the successive sessions aforesaid, the House agrees in making modification in the rule or that the rule or regulation should not be made, the rule or regulation shall thereafter have effect only in such modified form, or be of no effect, as the case ma be, provided that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or regulation.
